Bombay High Court
Roxna Subramanian Swamy vs Ashfaque Aaburrehman Omer And 17 Ors on 18 July, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
2023:BHC-OS:6884
(20)IAL-761-2023.doc
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.761 OF 2023
IN
CHAMBER SUMMONS NO.568 OF 2019
Roxna Subramanian Swamy ] .. Applicant
In the matter Between
Ashfaque Aburrehman Omer ] .. Plaintiff
vs.
Rukiabai Abdul Rahim Kadwani & Ors. ] .. Respondents
Mr.Malcolm Siganporia a/w Nandini Joshi, Dhruv Joshi and Preeti Agarwal i/b Harish Joshi & Co. for the Applicant. Mr.Simeen Shaikh a/w Anamika Singth i/b S.K. Srivastav & Co. for the original Plaintiff.
Ms.Heenal Wadhwa i/b The Law Point for Defendant No.12. Ms.Shweta Doshi i/b Bilawal & Co. for Defendant No.18.
CORAM : BHARATI DANGRE, J
DATE : 18th July, 2023.
P.C.
The learned counsel for the Applicant in the Interim Application and also in the Chamber Summons, seek permission to withdraw the Interim Application as well as the Chamber Summons. Permission is granted.
Interim Application and Chamber Summons, stand disposed of as withdrawn.
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